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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1)(ii) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991

(ii)when unlawful wood involved in the contravention is more than five cubic matres in volume, for the second or subsequent offence, the minimum imprisonment in either case shall be three months and minimum fine in either case shall be three thousand rupees.